Section 5(2) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(2)The contravention of the provisions of sub-section (1) shall be a cognizable offence punishable with imprisonment upto two years or with fine upto two thousand rupees or with both and shall also be dealt with as per the Regulations laid down in this regard keeping in view the orders and guidelines issued by the competent authorities and academic bodies such as the Government and the University Grants Commission.
